BALKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No.41 dtd. 30/4/2018 under Ss. 304-B, 34 IPC, registered at Police Station Kot Bhai, District Sri Muktsar Sahib.

(2.) Power of attorney filed on behalf of the complainant today in the Court, is taken on record.

(3.) Learned counsel for the petitioner states that the petitioner is in custody since 30/5/2018. The marriage of the deceased was solemnized with the petitioner in the year 2013 and she died on 30/4/2018. He has further argued that the deceased had died not because of strangulation, rather she had died due to hanging. The co-accused Manjit Kaur, who is mother-in-law of the deceased, has already been admitted on bail by this Court vide order dtd. 10/4/2019 passed in CRM-M-47411-2018 (Manjit Kaur v. State of Punjab). The demand of buffaloes and thereafter, the car is unrealistic.